Section 125(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)If any suit instituted in any Civil Court, involves any issues which are required to be settled, decided or dealt with by any authority Competent to settle, decide or dealt with such issues under this Act, (hereinafter referred to as the "Competent Authority") the Civil Court shall stay the suit and refer such issues to such competent authority for determination.
